(1.) The petitioner has filed the present petition under Section 482 of the Code of Criminal Procedure read with Article 227 of the Constitution of India against the judgment dated 6th March, 2013 passed by the learned Additional Sessions Judge, Karkardooma Courts, Delhi and well as against the judgment dated 24th July, 2012 passed by learned Metropolitan Magistrate, Karkardooma Courts, Delhi whereby the maintenance of the respondents was enhanced from Rs.4,000/- p.m. to Rs.10,000/- p.m.
(2.) The brief facts as emerge from the records are that the marriage between petitioner and respondent no.1 namely Ms.Bhawna Poddar, was solemnized as per the Hindu rites and ceremonies on 7th December, 1996 and out of their wedlock, a child Master Mridul (respondent no.2 herein) was born on 11th March, 1998. In February, 2003, the respondent no.1 stopped cohabitation with the petitioner and finally deserted him in December, 2003 without any rhyme or reason from the house which was owned by the father of the petitioner. The respondents had filed a complaint under Section 125 of the Cr.P.C. for maintenance @ Rs.20,000/- per month for respondent no.1-wife and Rs.7,000/- per month for respondent no.2-child.
(3.) The learned Metropolitan Magistrate vide judgment dated 24.07.2012 assessed the income of the petitioner as Rs.20,000/- per month and awarded the maintenance @ Rs.5,000/- per month to each respondent from the date of the order. Respondent no.2 has been awarded maintenance till he attains majority or law otherwise permits.